COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 94 of 2,399

High Courts23 Jan 2024Disposed Of

M.N. Gundappa & Others Vs Prema Bai W/O Late B.L. Bapu Singh & Others

Karnataka High Court · (2024) 01 KAR CK 0043

Code Of Civil Procedure Code, 1908 — Section 151Code Of Civil Procedure Code, 1908 — Order 22 Rule 10

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High Courts12 Jan 2024Disposed Of

M/S Sierra Projects Pvt. Ltd. A Company Incorporated, Under The Companies Act, 2013 & Others Vs Dtwelve Spaces Pvt. Ltd. A Company Incorporated, Under The Companies Act, 2013 Having Registered Office At. 210/C-1/1, 2nd Floor, Amber Tower, Commercial Compex, Aazadpur New Delhi � 110 033. Represented By Its Authorized Representative. Sri Gulzar Hussain & Others

Karnataka High Court · (2024) 01 KAR CK 0033

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High Courts12 Jan 2024Disposed Of

M/S Kwikman Projects Pvt. Ltd. A Company Incorporated Under The Companies Act, 2013 & Others Vs Dtwelve Spaces Pvt. Ltd. A Company Incorporated, Under The Companies Act, 2013 Having Registered Office At. 210/C-1/1, 2nd Floor, Amber Tower, Commercial Compex, Aazadpur, New Delhi � 110 033. Represented By Its Authorized Representative. Sri Gulzar Hussain & Others

Karnataka High Court · (2024) 01 KAR CK 0032

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High Courts08 Jan 2024Allowed

Krishna Vs State Of Karnataka By Its Secretary, Revenue Department, M.S.Building, Bengaluru - 560001 & Others

Karnataka High Court · (2024) 01 KAR CK 0027

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High Courts08 Jan 2024Allowed

Shobha Vs State Of Karnataka By Its Secretary, Revenue Department, M.S.Building, Bengaluru � 560001 & Others

Karnataka High Court · (2024) 01 KAR CK 0026

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High Courts08 Jan 2024Allowed

Sangamesh & Others Vs State Of Karnataka Through, Police Hulsoor, Police Station, Basavakalyan Circle, Dist: Bidar-585401., Represented By Addl. Spp, High Court Of Karnataka, Kalaburagi Bench-585107

Karnataka High Court · (2024) 01 KAR CK 0025

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504, 506

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High Courts08 Jan 2024Dismissed

Shantappa S/O Thanu Rathod Vs State Of Karnataka Through The Sho, Basavana- Bagewadi P.S., Rep. By The Addl. State Public Prosecutor, High Court Of Karnataka, Kalaburagi- 585102 & Others

Karnataka High Court · (2024) 01 KAR CK 0024

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 341, 504, 506Guardians And Wards Act, 1890 — Section 7

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High Courts08 Jan 2024Dismissed

Gururaj Jeevan Rao Vs State Of Karnataka, Department Of Revenue, Represented By Its Principal Secretary, M S Building, Bangalore-560001 & Others

Karnataka High Court · (2024) 01 KAR CK 0020

Constitution Of India, 1949 — Article 19, 21, 25, 26

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High Courts08 Jan 2024Dismissed

All India HDPE/PP Woven Fabric Manufacturers� Association An Association Registered Under Societies Act KPL Compound, 7th Mile, Bannerghatta Road, Bengaluru � 560076 By Its Secretary General Shri Naresh Bhandia Vs Secretary Government Of India Competition Commission Of India 9th Floor, Office Block-1 Kidwai Nagar (East) New Delhi � 110023 & Others

Karnataka High Court · (2024) 01 KAR CK 0019

Bureau Of Indian Standards Act, 2016 — Section 16, 25(3)Constitution Of India, 1949 — Article 14, 226

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High Courts05 Jan 2024

Pradeep R & Others Vs M.R. Rajagopal Reddy, S/O. Late Chikka Ramaiah Reddy @ Ramaiah Reddy & Others

Karnataka High Court · (2024) 01 KAR CK 0016

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High Courts04 Jan 2024Allowed

Manjunatha S/O Suresh @ Ranganataha Vs K.V.Pooja W/O Sri Manjunatha

Karnataka High Court · (2024) 01 KAR CK 0018

Indian Penal Code, 1860 — Section 143, 147, 149, 504, 323, 355, 506

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High Courts04 Jan 2024Disposed Of

S Rajkumar Pai Vs State Of Karnataka Department Of Revenue, M S Building, Vidhana Veedhi Bangalore - 560001 Represented By Its Principal Secretary & Others

Karnataka High Court · (2024) 01 KAR CK 0012

Bruhat Bengaluru Mahanagara Palike Act, 2020 — Section 144, 144(16), 148(3), 178, 179

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High Courts04 Jan 2024Allowed

Raghavendra G S/O Gopinath Vs Regional Transport Officer Bengaluru South Jayanagar Shopping Complex Bengaluru-560011 & Others

Karnataka High Court · (2024) 01 KAR CK 0011

Motor Vehicles [Amendment] Act, 2019 — Section 192(A)(1), 192(B)(3)Motor Vehicles Act, 1988 — Section 66(1), 86(1), 192A, 192B

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High Courts03 Jan 2024Allowed

Raghuram Reddy Vs Sarasamma W/O K Ramu @ Rama Reddy, D/O Late Appaiah Reddy & Others

Karnataka High Court · (2024) 01 KAR CK 0004

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High Courts02 Jan 2024Disposed Of

T.R Dwarakanath Vs Dr. Richard Vincent D�souza Principal Secretary To The Governemnt Of Karnataka Department Of Commerce And Industries Vikasa Soudha, Dr B R Ambedkar Veedhi, Bengaluru-560001 & Others

Karnataka High Court · (2024) 01 KAR CK 0010

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High Courts02 Jan 2024Disposed Of

Mani Rama Murthy Vs State Of Karnataka, Department Of Land Revenue, Vidhana Soudha, Bangalore - 560001. (Rep By Its Secretary) & Others

Karnataka High Court · (2024) 01 KAR CK 0009

Writ Proceedings Rules, 1977 — Rule 39

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High Courts02 Jan 2024Dismissed

Yashodha Vs State By K R Police Station Represented By Public Prosecutor Mysore District Mysore - 570004

Karnataka High Court · (2024) 01 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 406, 420

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High Courts02 Jan 2024Allowed

C. Anoop @ Anu S/O Late Channappa Vs Krishnappa S/O Narasimhaiah

Karnataka High Court · (2024) 01 KAR CK 0007

Code Of Criminal Procedure, 1973 — Section 313, 397, 397(1), 401Negotiable Instruments Act, 1881 — Section 118, 138, 139

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High Courts02 Jan 2024Allowed

Anilkumar And Others Vs State Of Karnataka By Mahadevapurar P S Represented By Public Prosecutor, High Court Building, Bengaluru 560001

Karnataka High Court · (2024) 01 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 311, 313, 482Indian Penal Code, 1860 — Section 34, 409Constitution Of India, 1949 — Article 21

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High Courts02 Jan 2024Allowed

Jayarama Vs State Of Karnataka By Periyapatna Police Station, Rep. By Spp, High Court Building, Bangalore-560001

Karnataka High Court · (2024) 01 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302

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